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IN THE SUPREME COURT OF INDIA  CIVIL APPELLATE JURISDICTION  

 CIVIL APPEAL NO   3152    OF 2017   

S. THANGARAJ               ..Appellant   

VERSUS  

NATIONAL INSURANCE CO. LTD. REP.BY  THE BRANCH MANAGER         ..Respondent  

J U D G M E N T  

Dr D Y CHANDRACHUD, J  

1 Delay condoned.  

2 The claim arises out of a disability sustained as a result of a motor  

accident.  The Tribunal granted compensation to the claimant in the amount of  

Rs 11,27,359 together with interest at 12 per cent per annum.  The High  Court  

has simply reduced the interest awarded by the Tribunal to 7.5 per cent per  

annum while maintaining the award of compensation. The claimant is in appeal.  

REPORTABLE

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3 The accident took place on 1 August 2004.  The appellant was 26 years  

old at the time of the accident.  The accident took place when the appellant was  

a pillion rider on a motor cycle ridden by one Edwin.  As the motor cycle was  

proceeding from Marthandam, a lorry bearing Registration No.TN 69 Z 2979  

dashed against it.  The lorry thereafter dashed against an electric pole and  

collided with a residential property resulting in the death of an occupant of the  

house.  The appellant sustained serious injuries in the accident. The injuries  

have been described in the evidence of PW 4, the doctor at the hospital where  

the appellant was treated.  The appellant sustained a fracture in his spinal cord,  

right leg and right hip bone.  As a result of the accident the appellant has no  

sensation or movement in his legs. The Tribunal accepted the evidence of PW  

4 and observed thus:  

“Moreover PW 4 the doctor has stated in his evidence that  

below the abdomen of the petitioner, there is no movement  

and sensation in two legs…”  

The Tribunal determined the disability at 70%, on the basis of medical opinion.  

The Tribunal computed the compensation payable to the appellant on account  

of the loss of income occasioned by the disability at Rs 9,72,000.  However, on  

the basis of the opinion of the doctor that the disability was to the extent of 70  

per cent, the net amount was determined at Rs 6,80,400.  After taking into  

account the medical and other expenses, the Tribunal awarded a total  

compensation of Rs 11,27,359 together with interest of 12 per cent per annum.   

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4 Before the High Court, the insurer filed an appeal against the award of  

the Tribunal.  The appellant filed cross objections.  The High Court has reduced  

the interest component from 12 per cent per annum to 7.5 per cent per annum.   

5 Learned counsel appearing on behalf of the appellant submits that the  

High Court has not assessed the compensation in a correct manner.  There  

was – it has been urged – no justification to compute the disability at 70 per  

cent.  The appellant was at the relevant time a load man engaged by a building  

contractor. The nature of the disability involves a complete loss of sensation in  

both the legs. Hence, it would not be possible for him to work as a load man.  

Moreover it was urged that there was no justification to reduce the award of  

interest to 7.5 per cent per annum and the award of the Tribunal on interest  

should be maintained.  

6 On the other hand it has been urged on behalf of the insurer that the High  

Court was justified in maintaining the award of compensation since it was urged  

on behalf of the appellant-claimant at the hearing before the High Court that the  

Tribunal had granted just and reasonable compensation.  Learned counsel  

supported the judgment of the High Court.  

7 Having perused the order passed by the High Court, we are not in  

agreement with the submission of the insurer that there was a concession on  

the part of the appellant before the High Court which must bind him.  The

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statement made by counsel for the appellant before the High Court was on  

whether the Tribunal had granted just and reasonable compensation.  Whether  

in fact the compensation which has been granted is just and reasonable cannot   

hence be construed as a matter of concession and it would not preclude the  

appellant from raising a contest in these proceedings.   

8 On perusing the record it is evident that the injuries sustained by the  

appellant are indeed of a serious nature.  As a result of the multiple fractures  

sustained by him, the appellant has lost complete sensation below the  

abdomen.  Evidently he cannot work any more as load man.  In these  

circumstances, the assessment of disability at 70 per cent is incorrect. On a  

realistic view of the matter, the nature of the disability must be regarded as  

being complete.  In the circumstances, we find no reason or justification for the  

deduction of an amount of Rs 2,91,600 by the Tribunal (Rs 9,72,000 minus Rs  

6,80,400).  The amount so deducted must be restored and is rounded off to Rs  

3,00,000. Moreover we are of the view that the appellant is entitled to interest  

at the rate of 9 per cent per annum from the date of the claim petition.    

9 The appeal is accordingly allowed by enhancing the compensation  

granted by the Tribunal by an amount of Rs 3,00,000.  The appellant would be  

entitled to interest @ 9 per cent per annum, on the total amount of  

compensation (instead and in substitution of 7.5% per annum awarded by the   

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High Court). The differential amount shall be paid over to the appellant within a  

period of eight weeks from today. There shall be no order as to costs.  

 ...........................................CJI  

               [DIPAK MISRA]      

                                                    ...........................................J                  [A M KHANWILKAR]      

                                                    ...........................................J                  [Dr D Y CHANDRACHUD]    New Delhi;  March 06, 2018